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Citedby 6 docs - [View All]
The Workmens Compensation Act, 1923
Oriental Insurance Co. Ltd. vs Umesh Nath And Anr. on 15 May, 2004
Oriental Insurance Co. Ltd. vs Umesh Nath And Anr. on 15 May, 2004
_ , Remo
Chandra Shekhar Azad University ... vs Court Of Workmen Compensation ... on 19 July, 2002

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Central Government Act
Section 30A in The Workmen' S Compensation Act, 1923
30A. 1[ Withholding of certain payments pending decision of appeal.- Where an employer makes an appeal under clause (a) of sub- section
(1) of section 30, the Commissioner may, and if so directed by the High Court shall, pending the decision of the appeal, withhold payment of any sum in deposit with him.]